(1.) Leave to appeal is granted.
(2.) Delay condoned. Appeal admitted.
(3.) In the nature of the order we propose to pass, it is not necessary to issue notice to the respondents.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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